Section 277 in The Coimbatore City Municipal Corporation Act, 1981
277. Reference to standing committee if Commissioner delays grant or refusal of approval or permission.
(1)If within the period laid down in section 275 and section 276, as the case may be, the Commissioner has neither given nor refused his approval of a building site, or his permission to execute any work, the standing committee shall be bound, on the written request of the applicant, to determine by written order whether such approval or permission should be given or not.(2)If the standing committee does not, within thirty days from the receipt of such written request, determine whether such approval or permission should be given or not, such approval or permission shall be deemed to have been given and the applicant may proceed to execute the work, but not so as to contravene any of the provisions of this Act or any rule or by-law made under this Act.
